REGENT COMPUTRONICS PVT. LTD.

BALDEV SINGH Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

K.R. SRINIVAS VS. R.M. PREMCHAND AND OTHERS [REFERRED TO]
BOMBAY UNION OF JOURNALISTS VS. STATE OF BOMBAY [REFERRED TO]
BINNY LIMITED VS. THEIR WORKMEN [REFERRED TO]
WORKMEN OF SYNDICATE BANK MADRAS VS. GOVERNMENT OF INDIA [REFERRED TO]
M P IRRIGATION KARAMCHARI SANGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
V VEERARAJAN VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
TELCO CONVOY DRIVERS MAZDOOR SANGH VS. STATE OF BIHAR [REFERRED TO]
G NARAYANASWAMY REDDY VS. GOVERNMENT OF KARNATAKA [REFERRED TO]
RAMJAS FOUNDATION VS. UNION OF INDIA [REFERRED TO]
NARASHIMAHAMURTHY VS. SUSHEELABAI [REFERRED TO]
NEDUNGADI BANK LIMITED VS. K P MADHAVANKUTTY [REFERRED TO]
SECRETARY INDIAN TEA ASSOCIATION VS. AJIT KUMAR BARAT [REFERRED TO]

JUDGEMENT

(1.) SHRI N. M. Lodha appears for Union of India upon directions of the Court. SHRI D. D. Thanvi appeared for the respondent Bank.

(2.) INSTANT writ petition has been filed by the petitioner being aggrieved by the order dated 11. 3. 1995 (Annex. 6) by which the Central Government has refused to make reference to the Labour Court under the provisions of the Industrial Disputes Act, 1947.

(3.) SHRI B. N. Kalla could not furnish an explanation that how petitioner could made an application on 18. 12. 1989 that he had worked upon 07. 2. 1990. More so, petitioner has suppressed material facts that the appropriate Govt. had refused to make reference in 1990 and, this conduct disentitles him for any interference.

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BALDEV SINGH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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